Case BriefsSupreme Court

Supreme Court: In a case where it was argued that merely because husband and wife are staying separately since a long time,

Case BriefsHigh Courts

Karnataka High Court: A Single Judge Bench comprising of K.N. Phaneendra, J. declared that apart from FIR if there was an absence

Case BriefsHigh Courts

Patna High Court: A Single Judge Bench comprising of Aditya Kumar Trivedi, J. allowed a criminal appeal and set aside the conviction